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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(1)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)in a case where permission to develop the land was granted subject to conditions, that the land cannot be rendered capable to reason-ably beneficial use by carrying out the permitted development in accordance with these conditions, he may within three months and in the maimer prescribed by the rules, serve on the State Government a notice (hereinafter referred to as an acquisition notice) requiring the State Government to acquire his interest in the land.